CIT v. Chemosyn Ltd. CIT v. Chemosyn Ltd.

371 ITR 427High Court#15790 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 2(22)(e)Section 36(1)(iii)Section 40(a)(ia)Section 43CA

Judgments citing CIT v. Chemosyn Ltd. CIT v. Chemosyn Ltd.

DCIT(CC)-8(3), MUMBAI vs. LOKHANDWALA KATARIA CONSTRUCTION (PVT) LTD, MUMBAI

In the result, both the appeals of the Revenue are allowed

ITA 3879/MUM/2024[2017-18]Status: DisposedITAT Mumbai18 Mar 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Dharmesh Shah &
Section 143(3)Section 36(1)(iii)

…N. ACIT [139 ITD 68] Chemosyn Ltd. N. ACIT [139 ITD 68]  Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay High Court in the case of CIT v. Chemosyn Ltd. CIT v. Chemosyn Ltd. [371 ITR 427] 6.1 It is an undisputed fact that the assessee obtained an interest It is an undisputed fact that the assessee obtained an interest It is an undisputed fact that the assessee obtained an interest- bearing loan of ₹384.83 cro 384.83 crores from India Bulls Housing Finance res from India Bulls Housing Finance Ltd. (hereinafter referred to as ‘Indi…

DCIT(CC)-8(3), MUMBAI vs. LOKHANDWALA KATARIA CONSTRUCTION (PVT) LTD, MUMBAI

In the result, both the appeals of the Revenue are allowed

ITA 3878/MUM/2024[2018-19]Status: DisposedITAT Mumbai18 Mar 2025AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Dharmesh Shah &
Section 143(3)Section 36(1)(iii)

…N. ACIT [139 ITD 68] Chemosyn Ltd. N. ACIT [139 ITD 68]  Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay High Court in the case of Decision of Hon'ble Bombay High Court in the case of CIT v. Chemosyn Ltd. CIT v. Chemosyn Ltd. [371 ITR 427] 6.1 It is an undisputed fact that the assessee obtained an interest It is an undisputed fact that the assessee obtained an interest It is an undisputed fact that the assessee obtained an interest- bearing loan of ₹384.83 cro 384.83 crores from India Bulls Housing Finance res from India Bulls Housing Finance Ltd. (hereinafter referred to as ‘Indi…

HAWARE INFRASTRUCTURE PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER 15(2)(1), MUMBAI

In the result, appeal of the revenue is dismissed

ITA 2543/MUM/2019[2013-14]Status: DisposedITAT Mumbai30 Aug 2019AY 2013-14

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri J.P. Bairagra (AR)For Respondent: Shri B. Srinivas (CIT-DR) &
Section 115JSection 143(3)Section 22Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “H” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 2543/Mum/2019 for Assessment Years: 2013-2014 Haware Infrastructure Pvt. Ltd. ITO- 15(2)(1), Room No. 452, 4th Floor, 413-416, Vardhaman Market, Sector-17, Vashi, Vs Aayakar Bhavan, M.K. Road, Navi Mumbai-400705. Mumbai-400020. PAN : AABCH3852R (Appellant) (Respondent) ITA No. 4021/Mum/2019 for Assessment Years: 2013-2014 ITO- 15(2)(1), Haware Infrastructure Pvt. Ltd. Room No. 452, 4th Floor, 413-416, Vardhaman Market, Aayakar Bhavan, M.K. Road, Vs Sector-17, Vashi, Mumb…

THE PR. COMMISSIONER OF INCOME TAX (4) vs. M/S CHAMUNDI WINERY AND DISTILLERY

ITA/172/2017HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…by Mr. A. Shankar before the Court are dealt with herein below:- Sl.No CASE LAWS ON REAL INCOME Page No. 1 CIT Vs. Shoorji Vallabhdas & Co. 46 ITR 144 (SC) 01-03 2 Godhra Electricity Co. Ltd Vs. CIT 225 ITR 746 (SC) 04-11 13 CIT Vs. Chemosyn Ltd 371 ITR 427 (Bom) 75-79 14 Poorna Electric Supply Co. Ltd Vs. CIT [1965] 56 ITR 521 (SC) 80-85 17 CIT Vs. Chamanlal Mangaldas & Co. 39 ITR 8 (SC) 101-104 18 CIT Vs. Chamanlal Mangaldas & Co. 29 ITR 987 (Bom) 105-110 19 CIT Vs. Harivallabhadas Kalidas & Co. 39 ITR 1 (SC) 111-115 28 CIT Vs. Virtual Soft Systems Ltd 404 ITR 409 (SC) 172-184…

PR. COMMISSIONER OF INCOME TAX vs. M/S CHAMUNDI WINERY AND DISTILLERY

ITA/467/2015HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…by Mr. A. Shankar before the Court are dealt with herein below:- Sl.No CASE LAWS ON REAL INCOME Page No. 1 CIT Vs. Shoorji Vallabhdas & Co. 46 ITR 144 (SC) 01-03 2 Godhra Electricity Co. Ltd Vs. CIT 225 ITR 746 (SC) 04-11 13 CIT Vs. Chemosyn Ltd 371 ITR 427 (Bom) 75-79 14 Poorna Electric Supply Co. Ltd Vs. CIT [1965] 56 ITR 521 (SC) 80-85 17 CIT Vs. Chamanlal Mangaldas & Co. 39 ITR 8 (SC) 101-104 18 CIT Vs. Chamanlal Mangaldas & Co. 29 ITR 987 (Bom) 105-110 19 CIT Vs. Harivallabhadas Kalidas & Co. 39 ITR 1 (SC) 111-115 28 CIT Vs. Virtual Soft Systems Ltd 404 ITR 409 (SC) 172-184…

ITO 28(2)(4), NAVI MUMBAI vs. PANDIT DASRATH JADHAV, NAVI MUMBAI

In the result, appeal of the Revenue is allowed

ITA 7350/MUM/2014[2011-12]Status: DisposedITAT Mumbai20 Jan 2017AY 2011-12

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Ms. Beena Santosh (DR)For Respondent: Shri Amar Gahlot (AR)
Section 143(3)Section 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “C”,MUMBAI BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.7350/Mum/2014 for (Assessment Year : 2011-12) ITO-28(2)(4), Shri Pandit Dasrath Jadhav 3rd Floor, Tower No.6, Room Flat No. 1204, Building No. 56, No. 308, Vashi Railway Station Sec-54, 56, & 58, Seawood Vs. Complex, Vashi, Complex, Nerul, Navi Mumbai-400703 Navi Mumbai-400706. PAN: ADAPJ8258J (Appellant) (Respondent) Appellant by : Ms. Beena Santosh (DR) Revenue by : Shri Amar Gahlot (AR) Date of hearing : 15.11.2016 Date of Pronouncement : 20.01.2017 Order Unde…

CIT v. Chemosyn Ltd. CIT v. Chemosyn Ltd. (371 ITR 427) — Cited in 6 Judgments | BharatTax